NILESH BABAN KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act of 1989") challenging the order passed by the Sessions Court rejecting the application filed by the appellant/ accused under Section 439 of the Code of Criminal Procedure. By order dated 9th November 2020, this Court has directed issuance of notice of the appeal to the respondents and then by order dated 12th November 2020, this Court has directed release of the appellant on provisional bail.

(2.) Today, the office note shows that the report of service of notice of this appeal on the respondent No.2 is awaited.

(3.) Ms. Ketki Joshi, learned A.P.P., on instructions, made a statement that the notice is served on the respondent No.2.